Kailash Chandra Joshi, J. - (1.) The instant revision petition has been preferred by the petitioners Baja Ram @ Bajrang Lal s/o Panna Ram and Gyana Ram s/o Kistoora Ram, both b/c Jat, r/o village Ghatri, Tehsil Sujangarh, District Churu against the order dated 22.01.2009 passed by the learned Addl. Sessions Judge, Sujangarh, District Churu in Sessions Case No.13/2008, whereby the learned trial court framed charges against the petitioners under section 341,323, 325/34 and 308/34 IPC.
(2.) The brief facts of the case giving rise to the present revision petition are that the SHO , Police Station Chhapar , recorded the 'parcha bayan' of Smt.Pooni Devi w/o Padama Ram, wherein she stated interalia that she has no issue and she has given her fields to other person for cultivation. She further alleged that accused persons want to grab her land and therefore, they are in enmity with her. It was further alleged that at about 09.00 AM, when she was going to her field with Shivali and reached near Behar then sons of her brother-in-law viz. Baja Ram and Gyana Ram stopped her and started beating her, due to which she fell on the ground and sustained injuries. It was further alleged that the accused persons gave beating by hand and legs.
(3.) On the basis of this parcha bayan, the SHO, Police Station, Chhapar, lodged FIR No.86/2008 and started investigation. After completion of the investigation, the SHO filed charge sheet against the petitioners for the above offences before the concerned Magistrate who took cognizance against the petitioners and committed the case for trial to the court of learned Addl. Sessions Judge, Sujangarh. The learned trial court framed charges against the petitioners for the above offences vide order dated 22.01.2009. Aggrieved by the order dated 22.01.2009 passed by the learned Addl. Sessions Judge, Sujangarh, District Churu the petitioners have preferred this revision petition.;